Corporate Manager vs University Of Calicut
2021 Latest Caselaw 832 Ker

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                    THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

               FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                              WP(C).No.26686 OF 2017(I)


PETITIONERS:

        1         CORPORATE MANAGER, (CMC) EDUCATIONAL SOCIETY
                  (ST.MARY'S & VIRMALA COLLEGES)TRINITY CONVENT, KOLAZHY P.O.,
                  THRISSUR 680 010.

        2         DR.SR.MARRIETTE A.THERATTIL
                  PRINCIPAL, ST.MARY'S COLLEGE,THRISSUR 680 020.

                  BY ADVS.
                  SRI.BABY ISSAC ILLICKAL
                  SRI.ISAAC KURUVILLA ILLIKAL

RESPONDENTS:

        1         UNIVERSITY OF CALICUT
                  REPRESENTED BY ITS REGISTRARCALICUT UNIVERSITY P.O.,
                  MALAPPURAM 673 635.

        2         THE SYNDICATE OF THE UNIVERSITY OF CALICUT
                  REPRESENTED BY THE CHAIRMAN - VICE CHANCELLOR,CALICUT
                  UNIVERISITY P.O., MALAPPURAM 673 635.

        3         THE VICE CHANCELLOR
                  UNIVERSITY OF CALICUT,CALICUT UNIVERSITY P.O.,
                  MALAPPURAM 673 635.


OTHER PRESENT:

                  SRI. P.C.SASIDHARAN - SC

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 08.01.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.26686 OF 2017(I)

                                      2




                              JUDGMENT

Sri.Babu Issac Illikal, learned counsel for the petitioners

seeks permission to withdraw this writ petition and submits that

I.A.No.1/2020 has been filed for this purpose.

In such circumstances, I.A.No.1/2020 will stand allowed and

the writ petition will stand dismissed as having been withdrawn.

SD/-

                                          DEVAN RAMACHANDRAN

rp                                                    JUDGE